Calcutta High Court (Appellete Side)
Abdul Sattar Mallick & Ors vs The State Of West Bengal & Ors on 20 December, 2019
Author: Arindam Sinha
Bench: Arindam Sinha
1 20.12.2019
ap 12 W. P. 22487 (W) of 2019 Abdul Sattar Mallick & Ors.
Vs. The State of West Bengal & Ors.
Mr. Anupam Dasadhikari Mr. Krishendu Paul Chowdhury ... For petitioner.
Ms. Nandini Mitra ... For CESE.
This writ petition stood transferred to the Appellate Side on petitioners' submission that cause of action was similar to W.P. 20428 (W) of 2019 (Md. Firoz vs. The State of West Bengal & Ors.). That writ petition was disposed of by order dated 16th December, 2019. This writ petition having been transferred to the Appellate Side and listed along with said writ petition, was not dealt with on that day. It thereafter appeared in the Appellate Side List and has been called on today.
Mr. Dasadhikary, learned advocate appears on behalf of petitioners and submits, adjudication is necessary on prayer
(h), which is for restoration of electricity. Prayers regarding demolition have been adjudicated and dealt with in said earlier writ petition. Petitioners are now to move Court for restoration of electricity, disconnected in October, 2019. This Bench does not have determination over 'Electricity Matters' relating to the period October, 2019. The writ petition is released from the list to be listed before regular Bench taking up 'Electricity Matters'..
(Arindam Sinha, J.) 2